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PETITIONER: SANT RAM AND ORS.

       Vs.

RESPONDENT: UNION OF INDIA

DATE OF JUDGMENT21/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. PARIPOORNAN, K.S.(J)

CITATION:  1996 SCC  (7) 210        1995 SCALE  (7)137

ACT:

HEADNOTE:

JUDGMENT:                             WITH                CIVIL APPEAL NO. 11538 OF 1995          (Arising out of SLP (C) No.14912 of 1989)                          O R D E R C.A. NO.241/85      Notification under Section 4(1) of the Land Acquisition Act, 1894  (for short, ‘the Act’) was published in the Union Gazette on  February 21,  1973. The  Collector in  his award dated May  25, 1974 determined the compensation @ Rs.4,280/- per Bigha  rounded to  Rs.50/- per  sq. yd.  The  Additional Judge by   his  award  and  decree  dated  August  8,  1978, enhanced the  compensation to Rs.6,420/- per bigha. The High Court further  enhanced it  in appeal by judgment and decree dated  July   10,  1984  to  Rs.12,000/-  per  bigha.  Still dissatisfied therewith,  the appellants filed this appeal by special leave.      Shri P.P.  Juneja, learned  counsel appearing  for  the appellants contends  that this  Court in  Gokal vs. State of Haryana [(1992)  Supp 2 SCC 69] had taken judicial notice of constant rise  in the  prices and  fixed the market value at different rates  depending upon the year of acquisition. The appellants’ lands  are also  situated within the master plan of the  Delhi Development  Authority. They are also entitled to compensation  @ Rs.13  per sq.  yd. In  Jailal & Ors. vs. Union of  India C.A. No.830/81 decided on February 23, 1981, this Court  found that  the  market-value  of  Nangal  Dewat notified under  Section 4(1)  published on  December 3, 1971 would fetch @ Rs.13/- per sq. yd.       Having given consideration to the pursuasive arguments of Mr.  P.P. Juneja,  we think it is difficult to accept the contention. It  is  seen  that  for  the  lands  in  Shahbad Mohammeddpur village  which is now part of the lands in this case, compensation  was determined  @ Rs.12/-  per sq.  yd., i.e.,Rs.12,000/- per  bigha. The  lands are claimed to be on par with  the lands  in Nangal  Dewat. But when the lands in the entire  village has  been determined  at Rs.12/- per sq.

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yd., we  do not  think we  would  be  justified  in  further increasing the compensation to the appellants’ lands on mere pursuing the remedy by way of appeal.      The appeal is accordingly dismissed. No costs. IN C.A     /95. ----------------- (@ SLP (C) No. 14912/89)      Leave granted.      In view  of the  above judgment made in C.A. No. 241 of 1985, the appeal is dismissed. No costs.